KANAIYALAL DHIRAJLAL Vs. JAMNAGAR MUNICIPAL CORPORATION

JUDGEMENT

(1.) Present petitions have been filed by the petitioners challenging the General Board Resolution No. 28G, dated 20/02/2006, passed by the respondent herein Jamnagar Municipal Corporation (herein after referred to as 'the respondent Corporation) whereby, the rent of the shops allotted to the petitioners herein, was increased to Rs.600/-and Rs.525/respectively.

(2.) I have heard Mr. Nirav C. Thakkar, learned advocate for the petitioners and Mr. A. R. Thacker, learned advocate for the respondent Corporation, in all these petitions.

(3.) As the controversy involved in these petitions being common, all these petitions have been heard together and are being decided by this common judgment and order.